COURT ARCHIVE

Madhya Pradesh High Court judgments, 1958

312 judgments · page 6 of 16

High Courts09 Sept 1958Dismissed

Chetti Vs State of Madhya Pradesh

Madhya Pradesh High Court · AIR 1959 MP 291 : (1959) CriLJ 989 : (1959) 4 MPLJ 405

Central Provinces and Berar Probation of Offenders Act, 1936 — Section 4Criminal Procedure Code, 1898 (CrPC) — Section 562

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High Courts08 Sept 1958Allowed

Nandlal Bhandari Mills Ltd. Vs State of Madhya Bharat

Madhya Pradesh High Court · (1960) JLJ 1043 : (1958) MPLJ 979

Indore Industrial Tax Rules, 1927 — Rule 13

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High Courts02 Sept 1958

Lt. Col. Bhaskar Anantrao Vs Ramdhan Babulal

Madhya Pradesh High Court · (1959) MPLJ 802

Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 15, 4

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High Courts02 Sept 1958

Bhaskar Vs Ramdhan

Madhya Pradesh High Court · (1958) JLJ 884

Madhya Bharat Sthan Niyantran Vidhan, 1950 — Section 15, 15(2), 4

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High Courts01 Sept 1958

Sagarmal Vs Surajmal

Madhya Pradesh High Court · (1958) JLJ 881

Civil Procedure Code, 1908 (CPC) — Section 20

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High Courts01 Sept 1958

Sagarmal Bheraji and others Vs Seth Surajmal Shivabuxram

Madhya Pradesh High Court · (1959) MPLJ 646

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 20

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High Courts28 Aug 1958Allowed

Amtubai Kamruddin Vs Daudbhai Akbarali and others

Madhya Pradesh High Court · (1959) MPLJ 566

Administration of Evacuee Property Act, 1950 — Section 46

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High Courts28 Aug 1958Dismissed

Munni Bai and Another Vs Abdul Gani

Madhya Pradesh High Court · AIR 1959 MP 225 : (1959) 4 MPLJ 354

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High Courts28 Aug 1958Allowed

Amtubai Vs Daudbhai

Madhya Pradesh High Court · (1958) JLJ 873

Administration of Evacuee Property Act, 1950 — Section 46

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High Courts27 Aug 1958Allowed

Dr. Daryao Singh Rao Vs Dr. Pramilabai Bhandarkar

Madhya Pradesh High Court · AIR 1959 MP 191 : (1959) 4 MPLJ 285

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1877 — Section 55Transfer of Property Act, 1882 — Section 108

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High Courts26 Aug 1958Dismissed

Mulla Maqbool Hussain and Others Vs Seth Chandmal

Madhya Pradesh High Court · AIR 1959 MP 430 : (1959) 4 MPLJ 649

Court Fees Act, 1870 — Section 7

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High Courts20 Aug 1958Dismissed

Maqbool Hussain Vs Chandmal

Madhya Pradesh High Court · (1958) JLJ 850

Court Fees Act, 1870 — Section 7(v), 7(x)(c)

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High Courts20 Aug 1958Dismissed

Jamuna Prasad Singh Vs Shri Ramnivas and Others

Madhya Pradesh High Court · AIR 1959 MP 226 : (1959) 4 MPLJ 448

Representation of the People Act, 1951 — Section 100, 116A, 123(2), 123(5), 123(6)

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High Courts20 Aug 1958Dismissed

Kishan Chaturbhuj and Another Vs Arjun Shankar and Another

Madhya Pradesh High Court · AIR 1959 MP 429 : (1958) 3 MPLJ 723

Hindu Widows Remarriage Act, 1856 — Section 2

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High Courts20 Aug 1958

Radhakisan Naraindas, a Partnership firm Vs Trilokchand and Others

Madhya Pradesh High Court · AIR 1959 MP 21 : (1959) 4 MPLJ 832

Trade Marks Act, 1940 — Section 25

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High Courts20 Aug 1958Dismissed

Kanhiyalal and others Vs Laxmi Narain Bhagirath and others

Madhya Pradesh High Court · (1959) MPLJ 517

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6

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High Courts20 Aug 1958Dismissed

Kanhaiyalal Vs Laxminarayan

Madhya Pradesh High Court · (1959) JLJ 173

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High Courts20 Aug 1958Dismissed

Mst. Janku and Others Vs Kisan

Madhya Pradesh High Court · AIR 1959 MP 1 : (1958) 3 MPLJ 756

Hindu Succession Act, 1956 — Section 14, 15, 16, 4

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High Courts19 Aug 1958Allowed

Municipal Corporation, Indore Vs Motilal

Madhya Pradesh High Court · (1958) MPLJ 253

Indore City Municipal Act, 1909 — Section 45

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High Courts19 Aug 1958Allowed

Mun. Cor. Indore Vs Motilal

Madhya Pradesh High Court · (1959) JLJ 220

Indore City Municipal Act, 1909 — Section 45

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